BHASKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C.No. 340/2003 on the file of the Court of the Assistant Sessions Judge, Tirur.

(2.) The prosecution case is that, on 29.10.2000, at about 22:00 hours, at the bylane near the house one Kunjiri in Tirur Taluk, the Excise Circle Inspector of Tirur found the petitioner/accused in possession of a can containing five litres of arrack.

(3.) The trial court framed charge against the accused for the offence under Section 8(1) of the Abkari Act. The petitioner/accused pleaded not guilty to the offence and claimed to be tried.